O. CHINNAPPA REDDY, J.
1. Despite our clear indication on the last occasion that if the respondents intended to claim privilege in respect of any documents they should do so by filing a proper affidavit, that has not been done. The question of any claim of privilege does not, therefore, arise. The case is already covered by the decision of this court in Mohd. Zakir v. Administrator. In view of the decision of this court in Mohd. Zakir case the detenu is directed to be released forthwith. The writ petition is allowed accordingly.Dina Nath Anand Vs Administrator and Others
Bench: Full Bench
Result Published
Judgement Snapshot
Case Number
Writ Petition No. 1721 Of 1981
Hon'ble Bench
O. Chinnappa Reddy, J; Baharul Islam, J; A. N. Sen, J
Final Decision
Allowed
Judgement Text
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